COAL INDIA LIMITED Vs. TARAK NATH ROY

JUDGEMENT

(1.) This appeal is preferred against the judgment and/or order passed by a Learned Judge of this Court on November 17, 1996 in Company No. 9804(w) of 1995 by which the letter dated June 3, 1995 (Annexure 'H' to the writ petition) issued by the Chairman/Managing Director of Eastern Coal Fields Limited forfeiting the entire amount of gratuity of the writ Petitioner/Respondent for the services rendered by him, was quashed and set aside in the above writ petition which was moved by the writ Petitioner/Respondent for the above relief. By the impugned order, the Learned Judge also directed the Authorities to pay the writ Petitioner/Respondent the entitled amount of gratuity under the Retirement Gratuity Scheme, 1974 (for executive Cadre employees) (In short 'Gratuity Scheme') within six weeks from the date of judgment.

(2.) Feeling aggrieved by this order, the present appeal has been preferred at the instance of the Coal India Limited.

(3.) The facts leading to filing of this appeal may be summarised as follows: